MOHAMMED RAFFI Vs. STATE

JUDGEMENT

(1.) A cinema house going by the name National Theatre is located at Rajaji Street, Tambaram, Madras. One Mohammed Raffi and one G.Annamalai are respectively the operator and the assistant operator while one Venkatachalam and one E.Venugopal are respecively the manager and the booking clerk.

(2.) AN English film ?Girl? had been exhibited for the shows on 11.11.1990. At about 22.50 hours, the Inspector of Police, Tambaram along with certain police personnel was on patrol duty in the vicinity of the said theatre. At that time on are, namely one Kesavan was said to have con plained to the Inspector of the obscenity looming large in the film he had seen in the theatre.

(3.) BEFORE dealing with the bone of contention of learned counsel for the petitioners, as applicable to the facts of the present case, let me consider the proposition of law laid down by the apex court of this country in the aforesaid decision, in the light of the fact, of that case.